RAJU K DAMODARAN Vs. KODIKULAM GRAMA PANCHAYATH

JUDGEMENT

(1.) THE grievance of the petitioner is that even as his application, seeking instalment facilityin the matterof remitting the property tax arrears due in respect ofthe building bearing door No.VII/353A oftheKodikulamGrama Panchayat, is pending before the panchayat, the panchayat is initiating coercive steps for recovering the amount in a lump. THE petitioner has already filed Ext.P2 before the Secretary of the Panchayat, in which he prays for permission to pay the principal amount in 10 equal monthly instalments. He also seeks exoneration from the obligation to pay penal interest on certain reasons stated in the application.

(2.) THE panchayat will consider Ext.P2 bestowing as much sympathatically as it deserves and take an early decision. A decision on Ext.P2 will be taken at the earliest, at any rate within four months from the date of receipt of a copy of this judgment, on condition that the petitioner remits a sum of Rs.6,123/- within two weeks from today. Writ petition is disposed of accordingly.